UDAY SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) When this case was reserved for judgment, we pass the following order :-

(2.) In this petition under Article 226 of the Constitution of India, the petitioners pray that Notification dated 18th December, 1987 under Section 4 of the Land Acquisition Act and the declaration dated 14th January, 1988 in furtherance thereto be set aside including the notification issued under Section 17 of the Act dispensing with the compliance of provisions of Section 5A of the Act. The petitioners are co-bhumidars and claim to be in possession of land measuring 6 Bighas and 10 Biswas in Khasra No.541(6-10) situated in the revenue estate of Village Bindapur. The petitioners have taken up various grounds in support of their contentions.

(3.) Learned counsel appearing for the respondents had informed the Court that this petition is identical to the case of Nandu Vs. Union of India WP(C) No.933/88, which has already been heard at great length by the Court and judgment has been reserved. He further informed the Court that the cases where the Court has reserved the judgment relates to the same Notification issued under Sections 4, 6 and 17(1) of the Act and also the land is located in the revenue estate of the same village.